9. Power to remove difficulties.—
(1) If any difficulty arises in giving effect to the provisions of
this Act, the Central Government may, by order, published in the Official Gazette, make such
provisions not inconsistent with the provisions of this Act as appear to it to be necessary for removing
the difficulty:
Provided that no such order shall be made under this section after the expiry of three years from
the commencement of this Act.
(2) Every order made under this section shall be laid, as soon as may be after it is made, before
each House of Parliament.
